PRANABENDRA MOHAN MITRA Vs. LEKHA DAS GUPTA

JUDGEMENT

(1.) This revision petition has been filed by the petitioner/complainant, Sri Pranabendra Mohan Mitra against the order dated 28.8.2015 of the State Commission passed in R.P. No.RP/31/2015 by the State Commission West Bengal (For short, State Commission ) wherein the revision filed by the complainant before the State Commission against the order dated 16.1.2015 of the District Consumer Disputes Redressal Forum, South 24 Pargnas (for short, 'District Forum') passed in C.C. No.94 of 2011 has been dismissed.

(2.) Brief facts of the case are that the complainant filed complaint against the respondent/OP before the District Forum for registering the conveyance deed of the flat whose possession was already taken by the complainant long back. The complainant had filed an application dated 13.1.2015 with the District Forum wherein the impleadment of Sri Parthapritam Mitra as the complainant no.2 being the son of the complainant as a legal heir of Smt. Mina Mitra since deceased, being the wife of the complainant and further impleadment of Sri Amarnath Mukherjee as the OP no.2, being the owner, was sought. But the same vide its order dated 16.1.2015 was dismissed by the District Forum. Aggrieved by the order of District Forum, the complainant filed Revision Petition No.RP/31/2015, which was also dismissed by the State Commission by the impugned order dated 28.8.2015.

(3.) Hence the present revision petition.